ABHAY SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking following reliefs:-

(2.) It is pointed out by learned counsel for the petitioner that the proceeding for confiscation of the vehicle in question was initiated in pursuance to registration of criminal case against the petitioner. During the pendency of criminal proceedings, the Collector has passed the confiscationm order which is the impugned order which is contrary to the Judgement dtd. 21/04/2025 passed by Full Bench of this Court in the case of Ramlal Jhariya Vs. The State of Madhya Pradesh and others in W.P. No.11356/2024 . It is argued by learned counsel for the petitioner that the Collector was having no jurisdiction to pass such an order regarding confiscation of vehicle in view of the judgement passed by Full Bench of this Court in the case of Ramlal Jhariya (supra).

(3.) Learned State counsel could not dispute that there cannot be any confiscation of the vehicle in terms of the judgement passed by Full Bench of this Court in the case of Ramlal Jhariya (supra).